- (1.) I.A. No. 3570 of 2014 Having heard learned counsel appearing for the parties and on being satisfied with the grounds shown in the Interlocutory Application, the delay of fifty eight (58) days in filing the appeal is condoned. I.A. No. 3570 of 2014 stands disposed. Cr. M.P. No. 2934 of 2013
(2.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(3.) This application has been filed under Section 378(4) Cr.P.C. for setting aside that part of the judgment and order passed by learned Additional Judicial Commissioner-X, Ranchi on 14.6.2013 in Cr. Appeal No. 9 of 2012 whereby, learned appellate court while affirming the judgment of conviction passed against accused namely. Sanjay Kumar Prajapati and Munni Devi, acquitted the accused Jamuna Prasad, Mina Devi and Mukund Prajapati.;